(3)Before confirming the alteration, the Court must be satisfied:-(a)that sufficient notice has been given to every holder of debentures of the company, and to any persons or class of persons whose interests will, in (he Opinion of the Court, be affected by the alteration ; and(b)that with respect to every creditor who in the opinion of the Court is entitled to object, and who signifies his objection in manner directed by the Court, either his consent to the alteration has been obtained or his debt or claim has been discharged or has determined, or has been secured to tin- satisfaction of the Court:Provided that the Court may, in the case of any person or class, for special reasons, dispense with the notice required by this section.
